Section 2(2)(o) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017

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Union of India - Subsection

Section 2(2)(o) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017

(o)"subsidiary" in relation to any other company (that is to say the holding company), means a company in which the holding company directly or indirectly through another subsidiary -

(i)controls the composition of the board of directors, such control being implied in cases where the company by exercise of some power exercisable by it at its discretion can appoint or remove all or a majority of the directors; or

(ii)exercises or controls more than one-half of the total share capital either on its own or together with one or more of its subsidiary companies;

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Union of India - Subsection

Section 2(2)(o) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017